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Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 17 of 150

High Courts14 Nov 2018Allowed

Kala Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2019) 2 CriCC 389

Code Of Criminal Procedure 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15Indian Penal Code, 1860 — Section 489
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High Courts14 Nov 2018Allowed

Ajit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2019) 1 RCR (Cri) 245

Indian Penal Code, 1860 — Section 34, 228A, 302, 364A, 376, 376(2)(f)Code Of Criminal Procedure 1973 — Section 207, 313Evidence Act, 1872 — Section 25
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High Courts14 Nov 2018Dismissed

Salamodeen Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0040

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 21, 22, 37Code of Criminal Procedure, 1973 — Section 100, 102, 103, 165
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High Courts14 Nov 2018Dismissed

Satnam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0036

Unlawful Activities Amendment Orders Act, 2004 — Section 18, 19, 20Arms Act, 1959 — Section 25, 54, 59Code of Criminal Procedure, 1973 — Section 173, 439
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High Courts13 Nov 2018Dismissed

Mithlesh Devi Vs Bank Of India

Punjab And Haryana At Chandigarh · (2019) P&H 20

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 17, 17(1), 17(4A), 34Transfer Of Property Act, 1882 — Section 65ACivil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2
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High Courts13 Nov 2018Partly Allowed

Dhanpati And Ors Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2018) 11 P&H CK 0063

Indian Penal Code, 1860 — Section 279, 304APunjab Civil Service Rule — Rule 2.2(a)(ii), 5.16Constitution of India, 1950 — Article 311
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